Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(12) in M.P. Beer and Wine Rules (12)The holder of "Letter of Intent" shall not, without the previous sanction of the State Government transfer or sub-lease it or enter into agreement with any other person for the construction of brewery or as the case may be manufactory or both.
